The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013

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The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013

Rule THE-STATE-OF-KARNATAKA-SPECIAL-RESPONSIBILITY-OF-GOVERNOR-FOR-HYDERABAD-KARNATAKA-REGION-ORDER-2013 of 2013

Published on 24 October 2013
Commenced on 24 October 2013
[This is the version of this document from 24 October 2013.]
[Note: The original publication document is not available and this content could not be verified.]

The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013Published vide Notification New Delhi, the 24th October, 2013Ministry of Law And Justice(Legislative Department)G.S.R. 701(E). - The following Order made by the President is published for general information :-"C.O. 265"The State Of Karnataka (Special Responsibility of Governor For Hyderabad-Karnataka Region) Order, 2013In exercise of the powers conferred by clause (1) of article 371J of the Constitution, the President hereby makes, with respect to the State of Karnataka, the following Order, namely :-

1. Short title and commencement.

(1)This Order may be called the state of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013.

(2)It shall come into force at once.

2. Special responsibility of Governor.

(1)The Governor of Karnataka shall have the special responsibility for the establishment of a separate development board for Hyderabad-Karnataka region and for other matters referred to in clause (1) and clause (2) of article 371J of the Constitution in respect of that region.

(2)The Governor shall, for the purposes of sub-clause (1), have power to issue such orders as may be necessary.

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